(1.) Heard Mrs. A. Agni, the learned Senior Advocate with Ms. Jay Sawaikar for the applicant, and Mr. J. S. Kini with Ms. S. Kamat, the learned counsel for the respondent.
(2.) This is an application seeking transfer of Hindu Matrimonial Petition No.2168 of 2020 pending before the Family Court at Bandra to the Court of Civil Judge Senior Division at Vasco Da Gama, Goa, so that, the same can be taken up along with Matrimonial Petition No54 of 2020 instituted by the applicant-wife in the Court of Civil Judge Senior Division at Vasco-daGama, Goa.
(3.) On 29/6/2020, Mr. Kini made a statement that a praecipe had been filed before the Hon'ble the Chief Justice seeking transfer of the Goa case to Mumbai. Accordingly, the matter was adjourned to 20/7/2021. On 20/7/2021, again, Mr. Kini submitted that a praecipe has been moved and orders are expected. Today, when the matter was called up Mr. Kini submitted that no orders have been made as yet. Ms. Agni, the learned Senior Counsel for the applicant submits that this application be taken up for consideration as the applicant apprehends that the matter before the Bandra Court might proceed. Mr. Kini states that he too has no objection to the matter been taken up. Accordingly, with the consent of the learned counsel for the parties, the matter was heard on 28/7/2021. Mr. Kini submitted that the parties are exploring the possibility of a settlement and, therefore, orders may not be pronounced up to 5/8/2021.